Section 18 in The Kandla Harbour Craft Rules, 1955
18. Refusal to ply without lawful excuse.
If the owner or the tindal incharge of a licensed harbour craft plying regularly for hire refuses to allow such harbour craft to ply for hire when required to do so, without reasonable excuse, of which the licensing officer shall, subject to the appeal provided in rule 29 be the sole judge, the licence of such harbour craft shall be liable to be cancelled.
